Srei Equipment Finance Limited vs Md. Ali Kader Sekh
2021 Latest Caselaw 701 Cal/2

OD-27

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Via Video Conference]

                                 EC/576/2018

                     SREI EQUIPMENT FINANCE LIMITED
                                  Versus
                           MD. ALI KADER SEKH

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 9th September, 2021 Appearance:

Mr. Swatarup Banerjee, Adv.

...for the decree-holder

The Court : Despite earlier orders of Court it is submitted on behalf of the

decree-holder that no affidavit of assets has been filed by the judgment-debtor.

The judgment-debtor remains unrepresented.

In view of the non-compliance by the judgment debtor, let a warrant of

arrest be issued against the judgment-debtor.

The matter is made returnable on 10th November, 2021.

The jurisdictional Superintendent of Police and the Officer-in-Charge of the

local Police Station are directed to ensure due execution of the warrant of

arrest and production of the judgment-debtor on the returnable date.

(RAVI KRISHAN KAPUR, J.)

S.Bag/TO